Section 61(4) in The West Bengal Correctional Services Act, 1992
(4)(a)Notwithstanding anything contained in the foregoing provisions of this section, where a sentence of imprisonment for life is imposed on conviction of a person for an offence for which death is one of the punishments provided by law or where the sentence of death imposed on a person is commuted to imprisonment for life under section 433 of the Code of Criminal Procedure, 1973 (2 of 1974), such person shall not be released except on parole, unless he has served at least 14 years of imprisonment.(b)The provisions of this sub-section shall apply only in the case of conviction or commutation as aforesaid made after the 18th day of December, 1978 but shall not apply in the case of conviction by way of imprisonment for life, though made after the 18th day of December, 1978, is such conviction arises out of an appeal against the order of acquittal passed before the 18th day of December, 1978, by any trial Court.
